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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(2)(e) in Bengal Agricultural and Sanitary Improvement Act, 1920

(e)interest on all recoverable deposits or advances made by the [State Government], or by a local authority or any person, at such rates and from and to such dates as may be prescribed;